(1.) THE petitioner has filed this Writ Petition challenging Ext.P7 proceedings of the 1st respondent declining to her the benefit of 'One Time Settlement'. The petitioner had availed a loan of Rs.63,875/- in the year 1990. The amount was to be repaid over a period of 12 years. However, according to the petitioner, she could not pay the instalments regularly for the reason that the agricultural operations conducted by her were not profitable. The petitioner owns an extent of 9 acres 16.750 cents of land in Resurvey No.30/2 of Maruthonkara Village and a further extent of one acre 43 cents in Resurvey No.30/1 of the same village. According to the petitioner, her husband and 4 children are also co-owners of that property and co-obligants to the 1st respondent bank. The action of the 1st respondent in declining to grant the facility of One Time Settlement to the petitioner is submitted to be vitiated and liable to be set aside.
(2.) ACCORDING to the petitioner, the sale of the property is scheduled to be conducted on 25.06.2012. The petitioner is ready to pay a portion of the amount demanded. She seeks a chance to save her property and also a direction to the 1st respondent to reconsider his stand in Ext.P7.